Section 69 in The Karnataka State Universities Act, 2000
69. Honorary Degrees.
(1)If not less than two thirds of the Members of the Syndicate recommend that an Honorary degree or other academic distinction be conferred on any person on the ground that he is in its opinion, by reason of eminent attainment and position, fit and proper to receive such degree or academic distinction, the Syndicate may recommend the same for the approval of the Chancellor for conferment of such degree on the person concerned.(2)The Honorary Degree or distinction may be conferred only in exceptional cases. It shall not be conferred as a matter of course. Only such of the persons who have contributed substantially to the advancement of Literature, Philosophy, Arts, Music, Painting or any other subject assigned to the Faculty of Arts, Science or Technology or conspicuous service rendered by them to the cause of education shall be identified for the purpose of grant of such Honorary Degrees.(3)A degree of Doctor of Science (D.Sc) Honoris Causa may be conferred upon such persons in the branch of Science or Technology, Planning, Organising or Developing Scientific and Technological Institutions.(4)A degree of Doctor of Laws (LL.D) Honoris Causa may be conferred upon persons who are distinguished Lawyers, Judges or Jurists, Statesmen or have made noteworthy contribution to the cause of the public.
